XYZ Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard Mr. Sanjeev Kumar Sahu, learned counsel appearing for the appellant / victim, on the question of admission of this acquittal appeal.

(2.) This acquittal appeal preferred by the victim is directed against the impugned judgment of acquittal dtd. 5/5/2022 passed by the 1st Additional Sessions Judge (FTC), Bemetara, Distt. Bemetara in Sessions Trial No.6/2021, by which respondent No.2 herein has been acquitted from charges under Ss. 376(2)(n) and 506 Part-II of the IPC.

(3.) Mr. Sanjeev Kumar Sahu, learned counsel appearing for the appellant herein / victim, would submit that the trial Court is absolutely unjustified in acquitting respondent No.2 herein from the charges under the aforesaid offences by recording a finding which is perverse to record and therefore it is liable to be set aside.